Section 52(1) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(1)The Authority may on its own motion or on application from an aggrieved person made to it in the prescribed form, if it is satisfied that a compulsory licensee registered under this Chapter has violated any terms or conditions of this licence or it is not appropriate to continue further such licence in public interest, it may, after giving such licensee an opportunity to file opposition and of being heard, make order to revoke such licence.
